FAISAL M.M. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) The petitioner is the sole accused in Crime No.600/2022 of Sulthan Bathery Police Station, Wayanad District, alleging commission of offence punishable under Sec. 448, 324, 294(b) and 506 of Indian Penal Code.

(3.) The prosecution allegation is that, on 7/6/2022, at about 18.00 hours, due to enmity on the ground that the de-facto complainant dismissed the accused from his company, the petitioner criminally trespassed into the enterprise of the de-facto complainant, abused him uttering obscene words and threatened him. It is also alleged that the petitioner stabbed the de-facto complainant with a knife on his chest and when the friend of the de-facto complainant attempted to prevent the attack, he sustained injury on his hand.